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Union of India - Section

Section 5 in Indoor Use of low power wireless equipment in the frequency band 5 GHz (Exemption from Licensing Requirement) Rules, 2005

5. Equipment.

(1)The wireless equipment shall be type approved and designed and constructed in such a manner that the bandwidth of emission and other parameters shall conform to the limits specified in the Table referred to in rule 3.
(2)The application for obtaining equipment type approval shall be made to the Central Government in such form as may be specified by that Government in this behalf.